Supreme Court - Daily Orders
Karim Morani vs The State Of Telangana on 22 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP (Crl.) 6936/17
1
ITEM NO.78 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No.6936/2017
(Arising out of impugned final judgment and order dated 05-09-2017
in CRLP No. 2370/2017 passed by the High Court Of Judicature At
Hyderabad for The State of Telangana and The State of Andhra
Pradesh)
KARIM MORANI Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ANR. Respondent(s)
Date : 22-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sidharth Luthra, Sr. Adv.
Mr. Sandeep Kapur, Adv.
Mr. Shivek Trehan, Adv.
Ms. Niharika Karanjawala, Adv.
Mr. Vivek Suri, Adv.
Mr. Vir Sandhu, Adv.
Ms. Akanksha Sinh, Adv.
Ms. Apoorva Pandey, Adv.
Mr. Abhimanshu Dhyani, Adv.
Mrs. Manik Karanjawala, Adv.
M/s. Karanjawala & Co.
For Respondent(s) Ms. Karuna Nundy, Adv.
Ms. Aparna Bhat, AOR
Ms. Megha, Adv.
Mr. Mayank Saptra, Adv.
Ms. Joshita Pai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.09.23 Heard learned counsel for the petitioner.
17:09:14 IST Reason:The special leave petition is dismissed. SLP (Crl.) 6936/17 2 However, while dealing with the application under Section 439 of the Code of Criminal Procedure, the concerned court shall not be influenced by any of the observations made by the court at the time of cancellation of the anticipatory bail. Be it clarified, entertaining a prayer under Section 438 Cr.P.C. is different than dealing with an application under Section 439 Cr.P.C.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar